COURT ARCHIVE

Supreme Court Of India judgments, 2005

947 judgments · page 45 of 48

Supreme Court25 Jan 2005Dismissed

State of Madhya Pradesh Vs Rameshwar

Supreme Court Of India · (2005) 1 ACR 904 : AIR 2005 SC 687 : (2005) AIRSCW 442 : (2005) 1 ALD 588 : (2005) 1 ALD(Cri) 588 : (2005) 3 CALLT 59 : (2005) CriLJ 912 : (2005) 2 JT 97 : (2005) 2 MPHT 204 : (2005) 2 PLJR 42 : (2005) 2 SCC 373 : (2005) 1 Supreme 425 : (2005) 1 UJ 276

Penal Code, 1860 (IPC) — Section 366

Supreme Court25 Jan 2005Disposed Of

Surendra Singh Vs State of Bihar

Supreme Court Of India · (2006) 2 OLR 106 : (2005) 12 SCC 361

Criminal Procedure Code, 1973 (CrPC) — Section 173, 362Penal Code, 1860 (IPC) — Section 201, 301, 34

Supreme Court24 Jan 2005Allowed

State of Madhya Pradesh Vs Munna Choubey and Another

Supreme Court Of India · (2005) 1 ACR 896 : AIR 2005 SC 682 : (2005) AIRSCW 443 : (2005) 1 ALD(Cri) 510 : (2005) 1 BLJR 330 : (2005) 3 CALLT 62 : (2005) CriLJ 913 : (2005) 3 JLJ 277 : (2005) 2 JT 122 : (2005) 2 LW(Cri) 481 : (2005) 2 SCC 710 : (2005) 2 SCR 781 : (2005) 1 Supreme

Constitution of India, 1950 — Article 136Criminal Law (Amendment) Act, 1983 — Section 375, 376A, 376B, 376C, 376DPenal Code, 1860 (IPC) — Section 109(1), 375, 376, 376(1), 376(2)

Supreme Court24 Jan 2005Dismissed

Ram Karan Vs Gyarsi and Another

Supreme Court Of India · (2006) 3 ACR 3390 : (2006) 2 OLR 62 : (2005) 12 SCC 341

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Supreme Court24 Jan 2005Allowed

Anandwardhan and Another Vs Pandurang and Others

Supreme Court Of India · (2006) 3 ACR 3458 : (2005) 11 SCC 195

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156

Supreme Court20 Jan 2005Disposed Of

Mamta @ Anju Vs Ashok Jagannath Bharuka

Supreme Court Of India · (2005) 01 SC CK 0090

Supreme Court20 Jan 2005Allowed

Sangramsinh P. Gaekwad and Others Vs Shantadevi P. Gaekwad (Dead) thr. Lrs. and Others

Supreme Court Of India · AIR 2005 SC 809 : (2005) 123 CompCas 566 : (2005) 3 CompLJ 385 : (2005) 1 JT 581 : (2005) 11 SCC 314 : (2005) 57 SCL 476 : (2005) 2 SCR 624 : (2005) 1 UJ 284

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 4, Order 8 Rule 9Companies (Court) Rules, 1959 — Rule 6Companies Act, 1948 — Section 210

Supreme Court20 Jan 2005Allowed

State of Madhya Pradesh and Others Vs Paltan Mallah and Others etc.

Supreme Court Of India · (2005) 1 ACR 911 : AIR 2005 SC 733 : (2005) CriLJ 918 : (2005) 1 CTC 457 : (2005) 1 JT 531 : (2005) 3 SCC 169 : (2005) 2 SCR 710 : (2005) 1 UJ 417

Arms Act, 1959 — Section 25, 25(1)A, 27Criminal Procedure Code, 1973 (CrPC) — Section 103, 165, 313Evidence Act, 1872 — Section 30, 32

Supreme Court20 Jan 2005Disposed Of

Brahm Dutt Vs Union of India (UOI)

Supreme Court Of India · AIR 2005 SC 730 : (2005) 3 CompLJ 358 : (2005) 2 JCR 59 : (2005) 1 JT 421 : (2005) 2 SCC 431 : (2005) 57 SCL 429 : (2005) 1 UPLBEC 895

Competition Commission of India (Selection of Chairperson and Other Members of the Commission) Rules, 2003 — Rule 3, 4(3)Monopolies and Restrictive Trade Practices Act, 1969 — Section 1(3), 63(2), 7, 8, 8(2)

Supreme Court20 Jan 2005Dismissed

Godfrey Phillips India Ltd. and Another Vs State of U.P. and Others

Supreme Court Of India · (2005) 194 CTR 257 : (2005) 5 JT 587 : (2005) 2 SCC 515 : (2005) 1 SCR 732 : (2005) 139 STC 537

Central Excises and Salt Act, 1944 — Section 4Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 143, 19, 226, 245

Supreme Court19 Jan 2005Dismissed

Hoshila Tiwari Vs State of Bihar and Others

Supreme Court Of India · (2005) 01 SC CK 0088

Bihar Panchayat Election Rules, 1995 — Rule 76(3), 79, 80

Supreme Court19 Jan 2005Dismissed

R and M Trust Vs Koramangala Residents Vigilance Group and Others

Supreme Court Of India · AIR 2005 SC 894 : (2005) AIRSCW 736 : (2005) 1 JT 507 : (2005) 3 KarLJ 17 : (2005) 3 SCC 91 : (2005) 1 SCR 582 : (2005) 1 Supreme 405 : (2005) 2 UPLBEC 1264

City of Bangalore Improvement (Allotment of Sites) Rules, 1964 — Rule 10, 17, 17(4), 17(4), 17(5)Constitution of India, 1950 — Article 14, 32Karnataka Municipal Corporation Act, 1976 — Section 321

Supreme Court19 Jan 2005Allowed

Sunil Kumar and Another Vs State of Rajasthan

Supreme Court Of India · (2005) 1 ACR 905 : (2005) 2 ALD(Cri) 309 : (2005) 1 ALT(Cri) 266 : (2005) CriLJ 1402 : (2005) 2 JT 1 : (2005) 2 LW(Cri) 514 : (2005) 9 SCC 283 : (2005) 2 SCR 612 : (2005) 1 UJ 278

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302

Supreme Court18 Jan 2005Dismissed

Rameshwar Pandey and Others Vs State of Bihar

Supreme Court Of India · (2005) 1 ACR 901 : (2005) 1 ALD 106 : (2005) 1 ALD(Cri) 506 : (2005) 1 ALD(Cri) 106 : (2005) 4 ALT 23 : (2005) 2 ALT(Cri) 76 : (2005) 1 BLJR 306 : (2005) 3 CALLT 53 : (2005) CriLJ 1407 : (2005) 2 JCR 62 : (2005) 2 JT 92 : (2005) 2 PLJR 29 : (2005) 9 SCC 2

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 149, 302, 34, 364

Supreme Court18 Jan 2005Allowed

State of Punjab and Others Vs Mohinderjit Kaur

Supreme Court Of India · (2005) 3 CALLT 30 : (2005) 1 ESC 82 : (2005) 104 FLR 867 : (2005) 1 JT 560 : (2005) 3 LW 238 : (2005) 1 OLR 454 : (2005) 140 PLR 59 : (2005) 2 SCC 743 : (2005) 2 SCR 577 : (2005) 1 UJ 438 : (2005) 2 UPLBEC 1296

Legal Services Authorities Act, 1987 — Section 19(1), 19(2), 19(5), 20, 20(3)

Supreme Court18 Jan 2005Allowed

Kailash Verma Vs Punjab State Civil Supplies Corporation and Another

Supreme Court Of India · (2005) 1 ACR 508 : (2005) 2 JT 420 : (2005) 2 LW(Cri) 774 : (2005) 1 OLR 544 : (2005) 2 SCC 571 : (2005) 1 SCR 527

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(3), 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 173, 406, 420, 428

Supreme Court18 Jan 2005Allowed

Larsen and Toubro Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 4180 : (2005) 98 ECC 345 : (2005) 191 ELT 39 : (2005) 1 JT 412 : (2005) 3 SCC 654 : (2005) 1 SCR 533

Supreme Court18 Jan 2005Disposed Of

Bharat Forge Co. Ltd. Vs Uttam Manohar Nakate

Supreme Court Of India · AIR 2005 SC 947 : (2005) 5 ALLMR 243 : (2005) 3 BomCR 762 : (2005) 116 DLT 513 : (2005) 104 FLR 812 : (2005) 1 JT 303 : (2005) 1 LLJ 738 : (2005) 2 SCC 489 : (2005) SCC(L&S) 298 : (2005) 1 SCR 545 : (2005) 2 SLJ 286 : (2005) 1 UPLBEC 868

Constitution of India, 1950 — Article 136, 226Industrial Employment (Standing Orders) Act, 1946 — Order 24(1)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 26,

Supreme Court18 Jan 2005Disposed Of

Kalyan Chandra Sarkar etc. Vs Rajesh Ranjan @ Pappu Yadav and Another

Supreme Court Of India · (2005) 1 ACR 715 : AIR 2005 SC 921 : (2004) AIRSCW 6868 : (2005) 2 ALD(Cri) 295 : (2005) 1 ALT(Cri) 272 : (2005) 1 BLJR 194 : (2005) CriLJ 944 : (2005) 1 CTC 783 : (2005) 2 GLR 921 : (2005) 1 JT 482 : (2006) 1 LW(Cri) 341 : (2005) 1 OLR 438 : (2004) 10 SC

Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 164, 437(1)

Supreme Court18 Jan 2005Allowed

State of Karnataka Vs K. Gopalakrishna

Supreme Court Of India · (2005) 1 ACR 808 : AIR 2005 SC 1014 : (2005) AIRSCW 949 : (2005) 1 ALD 568 : (2005) 1 ALD(Cri) 568 : (2005) 1 ALT(Cri) 245 : (2005) CriLJ 1436 : (2005) 1 DMC 245 : (2005) 2 JT 389 : (2005) 9 SCC 291 : (2005) 1 Supreme 735

Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A